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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(6) in The Delhi Rent Act, 1995

(6)If, after the tenant has delivered possession, the landlord fails to commerce the work of repairs or building or re- building, as the case may be., within three: months of the specified date under sub- section (3) of section 32, he shall be punishable with fine equivalent to rent for three months.